HAZAR ABBAS Vs. STATE

JUDGEMENT

(1.) This petition has been filed for modification of the conditions imposed by the Judicial Magistrate, Alandur in Crl. M.P. No. 7013 of 2018 dtd. 14/12/2018.

(2.) The learned counsel for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 30/11/2018. Thereafter, the petitioner was granted bail by imposing the following conditions:

(3.) The learned Additional Public Prosecutor would submit that the petitioner had committed offence under Ss. 12(1)(b), 12(2) of Passport Act and Sec. 420, 468, 471 IPC and the condition imposed is only for 30 days. Therefore, she sought for dismissal of this petition seeking modification.